K.M.Thajudeen vs Varghese Thomas
2021 Latest Caselaw 21679 Mad

                                                                                   S.A.No.941 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 28.10.2021

                                                        CORAM:

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                    S.A.No.941 of 2009


                     K.M.Thajudeen                                             ... Appellant
                                                           vs.

                     1. Varghese Thomas
                     2. Sara Varghese                                         ... Respondents

                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 26.06.2008 passed in
                     A.S. No.1 of 2008 on the file of the Principal Subordinate Court cum
                     Appellate Authority, Coimbatore, reversing the decree and judgment
                     dated 30.07.2007, in O.S. No.2095 of 2005, on the file of the Principal
                     District Munsif Court, Coimbatore.


                                           For Appellant         : M/s. T.R.Gayatri
                                                                  for Sarvabhauman Associates

                                           For R2                : Mr.K.Govi Ganesan




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https://www.mhc.tn.gov.in/judis/
                                                                               S.A.No.941 of 2009



                                                                          R.HEMALATHA, J.

                                                                                       mtl/ham


                                                   JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this second appeal. He has also

filed a Memo dated 25.10.2021 to that effect.

2.Recording the above said submission and the memo, this

second appeal is dismissed as withdrawn. No costs.

28.10.2021

Index : Yes/No Internet: Yes/No Speaking / Non-speaking order mtl/ham

To

1. The Principal Subordinate Court cum Appellate Authority, Coimbatore.

2. The Principal District Munsif Court, Coimbatore.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.941 of 2009

https://www.mhc.tn.gov.in/judis/